Report No. 22
37. Clause 30(1)-Grounds of divorce-mutual consent.-
It has been suggested that a provision should be inserted to the effect that both the wife and the husband may present a joint petition for dissolution of marriage without assigning any reason thereto. This practically amounts to granting divorce by consent and goes even farther than section 28 of the Special Marriage Act. We have, in our previous report1, given our reasons for rejecting divorce on any such grounds, and we see no reason for adopting a different view.
1. 15th Report, para. 61.
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